RAHUL AHUJA Vs. STATE OF MP
LAWS(MPH)-2020-3-54
HIGH COURT OF MADHYA PRADESH
Decided on March 04,2020

Rahul Ahuja Appellant
VERSUS
STATE OF MP Respondents

JUDGEMENT

- (1.)The petitioner/husband has come before this Court for quashing the FIR No.178/2019 registered under Sections 498-A , 323 and 506 of IPC.
(2.)Marriage between the parties (petitioner and respondent No.2) is not disputed.
(3.)The FIR lodged by the petitioner reads thus:-
...[VARNACULAR TEXT OMITTED]...



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